Section 211 in Criminal Court Rules of the High Court of Judicature at Patna
211.
It is not intended that any case should be entered in the returns as received or disposed of by transfer, unless the transfer was from one district to another, or from one kind of Court to another, as for example, from a Civil or Revenue Court under [Section 346] [Substituted by C.S. No. 71.] of the Criminal Procedure Code. A note should always be made in the column of remarks of the number, if any, of cases and persons transferred to, or received from, places outside the jurisdiction of the High Court, as this information is required in order to the compilation of the returns for the whole State.Cases "Referred" and "Received on Reference"
